NEERAJ VERMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER has prayed for the following relief: -

(2.) VIDE notification dated 25.7.2002 (Annexure A -4) services of ad hoc lecturers (college cadre) including the petitioners were regularised. Said notification itself stipulated the following conditions:

(3.) IT is the petitioners' contention that their regularisation in terms of Annexure A -4 was pursuant to the instructions issued by the Government on 30 -11 -1996 (Annexure A -3),which inter alia, contain the following conditions: -